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[Cites 0, Cited by 0] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(4) in The Tea Rules, 1954

(4)The accounts of receipts shall be shown under the following heads :-
(a)moneys received under Section 26 of the Act;
(b)fees realised on account of licences, permits etc. issued;
(c)any other moneys received by the Board;
(d)interest received from investment of such moneys as aforesaid.